Section 63A(7) in Bihar and Orissa Excise Rules, 1919
(7)At least thirty days previous to the date fixed for the meeting prescribed under sub-rule (6) (a) the licensing board shall cause to be prepared and published in the manner prescribed by sub-rule (8) a list specifying-(i)the licences of various kinds it proposes to grant for the ensuing excise year;(ii)as accurate a description as is possible of the locality and site of the premises to be licensed; and(iii)the latest date for receipt of written objection to its proposals (such date being not earlier than seven days previous to the date fixed for the meeting) from any of the following:-(a)persons paying municipal rates residing in the municipality;(b)Railway Authorities on proposals for the grant of licences for shops near a railway workshop;(c)employers of labour on a large scale on proposals for the grant of licences for shops near their factories or places of business;(d)the Commanding Officer of any cantonment on proposals for the grant of licences for shops in proximity to cantonment boundaries;(e)the governing body of any religious, philanthropic or educational institution on proposals for the grant of licences for shops in proximity to such institution;and shall give full consideration to such objections at the aforesaid meeting and hear evidence, if it is considered necessary in support of such objections, should objectors express a desire to produce the same.
